STATE OF ORISSA Vs. M.S. JAGGI

JUDGEMENT

(1.) WHETHER the allegations made by the opposite party M.S. Jaggi would constitute contempt of Court is the question which falls for our decision.

(2.) THE facts:

(3.) ON the basis of the above order and in accordance with the Orissa High Court Rules, the matter was placed before the Court on the administrative side and it was decided to draw up a proceeding for contempt against the contemner.